MANIVANNAN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 14/10/2024 for the offence punishable under Sec. 4 of POCSO Act in Crime No.4 of 2023 on the file of the respondent police, seeks bail.

(2.) The learned counsel for the petitioner stated that the petitioner and the defacto complainant are neighbours and there was an existing dispute between the two of them and consequent to which, a false complaint had been given that the victim child / daughter of the defacto complainant had been sexually assaulted by the petitioner.

(3.) Earlier petition seeking bail was dismissed on 22/1/2024 in Crl.O.P.No.785 of 2024. The change in circumstance is that investigation has been completed and charge sheet has been filed.